Section 9 in Tripura Public Demand Recovery Act, 2000
9. Hearing and determining of such position.
- The Certificate Officer in whose office the original certificate is filed shall hear the petition, take evidence if necessary, and determine whether the certificate debtor is liable for the whole or any part of the amount for which the certificate was signed or whether he is a willful defaulter and may set-aside or modify and certificate accordingly. Such certificate with or without modification after decision under this section shall be the final certificate.Explanation. - A person can not be said to be willful defaulter if he fails to pay public demand for reasons beyond his control, that is, force majeure.
